Section 2 in Chandigarh Advertisement Control Order, 1954
2. Definitions.
- In the Order, unless there is anything repugnant in the subject or context:-(i)"Area of special control" means an area so defined in the Advertisement Zoning Plan.(ii)"Advertisement Zoning Plan" means the numbered plan signed by the Chief Administrator and kept in his office defining the areas of special control and restrictions regarding the advertisements and sky-signs applicable to such areas.(iii)"Commercial Building" shall mean a building used or constructed or adapted to be used wholly or principally for shops, offices, banks or other similar purposes or for industries other than factories, and shall include motor garage where general repairs are done or carried out to motor vehicles or motor cycles.(iv)"Enclosed land" shall mean the land which is wholly or for the most part enclosed within hedge, fence, wall or similar screen or structure and shall not include any railway station together with the yards and fore-court thereof, whether enclosed or not, any public park, public garden or other land held for the use or enjoyment of the public.(v)"Name plate" shall mean an advertisement announcing the name of owner and/or name of occupier of a building and/or name of a building, upon which such advertisement is fixed, exhibited, painted, pasted, retained or displayed, provided that the size of the letters constituting such advertisement does not exceed 2" in height and the total space occupied by such an advertisement does not exceed 4 square feet.(vi)"Sky-sign" shall mean any work, letter, model, sign, device or representation in the nature of an advertisement, announcement or direction, supported on or attached to any post, pole, standard framework or other support wholly or in part upon or over any land, building or structure which or any part of which sky-sign shall be visible against the sky from some point in any street and includes all and every part of any such post, pole, standard frame-work or other support. It shall also include any balloon, parachute or other similar device employed wholly or in part for the purpose of any advertisement, announcement or direction upon or over any land, building or structure or upon or over street, but shall not include -(a)any flag staff, pole, vane or weather cock, unless adapted or used wholly or in part for the purpose of any advertisement, announcement or direction;(b)any word, letter, model, sign, device or representation as aforesaid relating exclusively to the business of railway company, and placed wholly upon or over any railway, railway station yard, platform and station approach belonging to a railway company; and(c)any notice of land or building to be sold or let, placed upon such land or building;(vii)"Structure" shall include a tramcar, omnibus and any other vehicle and any movable, board used primarily as an advertisement or an advertisement medium and also a post, pole, tree, bridge, embankment and road surface.(viii)"Illuminated advertisement" shall mean any advertisement which is self-luminous or is illuminated by an outside source of light, but shall not include an illuminated display of goods if such display -(a)is of goods merely bearing labels showing the names of articles or of its manufacturer or of both; and(b)is made by lighting which is not, in the opinion of the Chief Administrator, more than is necessary to make the goods and labels visible at night.
